S. CHANDRASEKAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS Writ Petition is directed against the Government Order in G.O.Ms. No. 210, Transport (D) Department, dated 12.11.2013, whereby and whereunder, the name of the petitioner was deleted from the panel prepared for promotion to the post of Manager (Technical), on account of the subsequent initiation of disciplinary proceedings against him.

(2.) THE petitioner joined the service as Assistant Engineer in the Erstwhile Cholan Roadways Corporation. He is now working as General Manager in Tamil Nadu State Transport Undertaking at Kumbakonam.

(3.) THE petitioner was issued with a charge memo dated 01.07.2013, wherein it was alleged that during the period from 01.04.2006 to 31.03.2011, the Transport Corporation incurred expenses and hospitality charges to please the Hon'ble Transport Minister. In short, the Government alleged that the amount spent by the Minister to entertain his Guests was shown as expenses of the Corporation. According to the petitioner, he was authorised to sanction only upto Rs. 500/ - and as such, it would not be possible for him to sanction such a huge amount, as indicated in the charge memo.